Press Council Act, 1965
No.34 OF 1965
Contents | |
Sections | Particulars |
Chapter I | Preliminary |
1 | Short title and extent |
2 | Definitions |
Chapter II | Establishment Of The Press Council |
3 | Incorporation of the Council |
4 | Composition of the Council |
5 | Term of office and retirement of members |
6 | Conditions of service of members |
7 | Meetings of the Council |
8 | Committees of the Council |
9 | Vacancies amongst members or defect in the constitution not to invalidate acts and Proceedings of the Council |
10 | Staff of the Council |
11 | Authentication of orders and other instruments of the Council |
Chapter III | Powers And Functions Of The Council |
12 | Objects and functions of the Council |
13 | Power to ensure |
14 | General powers of the Council |
15 | Payments to the Council |
16 | Fund of the Council |
17 | Budget |
18 | Annual report |
19 | Accounts and audit |
Chapter IV | Miscellaneous |
20 | Protection of action taken in good faith |
21 | Members etc., to be public servants |
22 | Power to make rules |
23 | Power to make regulations |
[12th November, 1965.]
An Act to establish a Press Council for the purpose of preserving the freedom of the Press and of maintaining and improving the standards of Newspapers in India.
BE it enacted by Parliament in the Sixteenth Year of the Republic of India as follows:-